High Courts11 Feb 1986Allowed
Bharudan Dugar Vs S I of Police and Others
High Court Of Kerala · (1986) 23 KLJ 235
Penal Code, 1860 (IPC) — Section 378, 391, 395
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,290 of 2,714
High Courts11 Feb 1986
Commissioner of Income Tax Vs Jacobs
High Court Of Kerala · (1987) 59 CTR 300 : (1986) 160 ITR 570
Income Tax Act, 1961 — Section 185, 263, 28, 56Partnership Act, 1932 — Section 39, 41, 42
High Courts10 Feb 1986Allowed
Kuttikrishnan and Others Vs State
High Court Of Kerala · (1986) 23 KLJ 375
Criminal Procedure Code, 1973 (CrPC) — Section 164, 164(2), 164(4), 281Evidence Act, 1872 — Section 30Penal Code, 1860 (IPC) — Section 302, 34
High Courts06 Feb 1986Dismissed
P.C. Warrtar Vs K. Lakshmikutty Warassiar
High Court Of Kerala · (1986) 23 KLJ 311
Civil Procedure Code, 1908 (CPC) — Section 115Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(3), 17, 20
High Courts06 Feb 1986Dismissed
R. Bhaskaran and Others Vs K.S.E.B. and Others
High Court Of Kerala · (1986) 23 KLJ 301
Apprentices Act, 1961 — Section 18, 2(aa), 4Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25F
High Courts06 Feb 1986
Bhaskaran Vs Kerala State Electricity Board
High Court Of Kerala · (1986) 2 LLJ 346
Apprentices Act, 1961 — Section 2, 4Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 18, 25F
High Courts06 Feb 1986
Commissioner of Income Tax Vs Smt. M. Subaida Beevi
High Court Of Kerala · (1986) 57 CTR 324 : (1986) 160 ITR 557
Income Tax Act, 1961 — Section 2(47), 45, 48, 55(2)Kerala Land Acquisition Act, 1961 — Section 3(1)Land Acquisition Act, 1894 — Section 23(2)
High Courts06 Feb 1986
M.P. Shanthivarma Jain, President, M.S.P. Family Jain Trust Vs State of Kerala
High Court Of Kerala · (1987) 61 CTR 194 : (1987) 164 ITR 766
Kerala Agricultural Income Tax Act, 1950 — Section 4(1)
High Courts06 Feb 1986
M.P. Shantivarma Jain Vs State of Kerala
High Court Of Kerala · (1986) 23 KLJ 397
Kerala Agricultural Income Tax Act, 1950 — Section 4(1)(b), 4(3)(a)
High Courts05 Feb 1986
Commissioner of Income Tax Vs Ms Asiatic Sea Foods, Quilon
High Court Of Kerala · (1986) 23 KLJ 245
Income Tax Act, 1961 — Section 35B, 35B(i), 35B(i)(b)
High Courts05 Feb 1986
Commissioner of Income Tax Vs Asiatic Sea Foods
High Court Of Kerala · (1986) 57 CTR 248 : (1986) 160 ITR 869
Income Tax Act, 1961 — Section 35B, 35B(1)
High Courts04 Feb 1986Allowed
Akalakunnam Panchayat Vs State of Kerala and Others
High Court Of Kerala · (1986) 23 KLJ 284
Kerala Land Conservancy Act, 1957 — Section 3(2)
High Courts03 Feb 1986
Jamnadas Ramakissan Das and Co. Vs State of Kerala
High Court Of Kerala · (1987) 64 STC 155
Kerala General Sales Tax Act, 1963 — Section 5A
High Courts31 Jan 1986
Commissioner of Wealth-tax Vs Kerala State Road Transport Corporation General Provident Fund Trust
High Court Of Kerala · (1987) 164 ITR 737
Income Tax Act, 1961 — Section 161(1), 164Provident Funds Act, 1925 — Section 8, 8(3)Wealth Tax Act, 1957 — Section 21(1), 21(4), 5(1)
High Courts31 Jan 1986Dismissed
The Malabar Industrial Company Ltd. Vs A. John Anthraper
High Court Of Kerala · (1986) 23 KLJ 203
Civil Procedure Code, 1908 (CPC) — Section 16, 16(d), 16(e)
High Courts31 Jan 1986
Commissioner of Income Tax Vs M. George and Brothers
High Court Of Kerala · (1987) 59 CTR 298 : (1986) 160 ITR 511
Income Tax Act, 1961 — Section 271(1)
High Courts30 Jan 1986Dismissed
Appolo Tubes Limited Vs State of Kerala
High Court Of Kerala · (1986) 61 STC 275
Central Sales Tax Act, 1956 — Section 14, 15, 16
High Courts29 Jan 1986Dismissed
Income Tax Officer Vs Official Liquidator
High Court Of Kerala · (1986) 59 CompCas 514 : (1986) 158 ITR 791
Companies Act, 1956 — Section 446, 528, 529, 530Income Tax Act, 1961 — Section 156, 220, 220(2), 221
High Courts29 Jan 1986Allowed
Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs Ruby Rubber Works Ltd.
High Court Of Kerala · (1988) 71 STC 125
Kerala General Sales Tax Act, 1963 — Section 2(viii)
High Courts29 Jan 1986Dismissed
Dr. Jess Ralph and Another Vs The Modern Savings
High Court Of Kerala · (1986) 23 KLJ 425
Civil Procedure Code, 1908 (CPC) — Section 100